Section 2 in Himachal Pradesh e-Stamping Rules, 2011
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Indian Stamp Act, 1899 (Act No, II of 1899);(b)"Agreement" means the Agreement executed under rule 6;(c)"Appointing Authority" means the Government of Himachal Pradesh;(d)"Authorised Collection Centre" means an agent appointed under rules 12 and 13 of these rules, to act as an intermediary between the Central Record Keeping Agency and the Stamp Duty Payer, for collection of stamp duty and issuing the e-Stamp Certificate;(e)"Central Record Keeping Agency" means an agency appointed under rules 3 and 4 of these rules for the Computerized Stamp Duty Administration System (C-SDAS);(f)"Chief Controlling Authority" means Financial Commissioner (Revenue) Government of Himachal Pradesh and shall include the Inspector General of Registration of Himachal Pradesh appointed under section 3 of the Registration Act, 1908, if so authorized by him in this behalf;(g)"Department" means the Revenue Department of the Government;(h)"e-Stamp Certificate" means the impression or tamper- proof certificate of stamp, electronically generated by the Central Record Keeping Agency, on the paper as specified under rule 27, to denote the payment of stamp duty chargeable under the Act;(i)"Form" means a Form appended to these rules;(j)"Government" means the Government of Himachal Pradesh;(k)"Grievance Redressal Officer" means the officer as specified in rule 39 of these rules;(l)"Section" means a section of the Act; and(m)"State" means the State of Himachal Pradesh.(2)The words and expressions used in these rules but not defined shall have the same meanings as assigned to them in the Act and the Registration Act, 1908 and the rules framed under them.Chapter-II Central Record Keeping Agency
